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Citedby 21 docs - [View All]
B.R. Kapoor vs State Of Tamil Nadu And Anr on 21 September, 2001
Dr. Debranjan Mukhopadhyay vs Sri Manik Chandra Mondal & Ors. on 19 December, 1997
B.R. Kapoor vs State Of Tamil Nadu And Anr on 21 September, 2001
Chhatarsingh vs Gajendra Singh And Ors. on 2 August, 1999
Baboolal vs Kankar Mujare And Ors. on 3 February, 1986

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[Section 8] [Complete Act]
Central Government Act
Section 8(3) in The Representation Of The People Act, 1951.
(3) A person convicted of any offence and sentenced to imprisonment for not less than two years[ other than any offence referred to in sub- section (1) or sub- section (2)] shall be disqualified form the date of such conviction and shall continue to be disqualified for a further period of six years since his release.]